Zakir Hussain vs Tej Bahadur Singh
2021 Latest Caselaw 1649 j&K

                                                                       Sr. No.65

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                               CPSW No. 424/2018
                                               IA No. 1/2018




Zakir Hussain                                       .....Appellant(s)/Petitioner(s)


                       Through: Mr.

                 Vs

Tej Bahadur Singh                                              ..... Respondent(s)

                       Through: Mr. Aijaz Lone, Dy. AG


Coram:     HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE


                                    ORDER

09.12.2021

Pursuant to the judgment and order passed by this court, the case

of the petitioner was considered and some relief granted. Counsel for the

petitioner, however, is not satisfied with the extent of the relief.

On a perusal of the judgment and order dated 28.10.2016 passed

by this court, it is clear that it was an order, directing the respondents simply

to consider the case of the petitioner with no specific directions as regards

the nature of relief and the date from which such a relief ought to have been

granted.

In that view of the matter, nothing survives in the instant contempt

proceedings, which are accordingly closed. It shall be open to the petitioner

to avail his remedies which are available in law.

(Dhiraj Singh Thakur) Judge Jammu 09.12.2021 Naresh